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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(2) in Rajasthan Minor Mineral Concession Rules, 2017

(2)In the case of an applicant in respect of whom an order of grant or extension of period of mineral concession or order of grant of contract, but who dies before the execution of deed or issuance of quarry licence, the order shall be deemed to have been issued in the name of the legal heirs of the deceased.